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Judgment
KAPUR and SONE, JJ. - This is an application for leave to appeal to the Supreme Court under article 132(1) read with article 133(1)(c) of the Constitution of India and sections 109 (b) and (c) and 110 and Order XLY, rules 2 and 3, of the Code of Civil Procedure.
The present petitioners applied for issuing of a writ under article 226 which petition was dismissed by this Bench on the 15th of September, 1952. Counsel for the petitioner submits that this falls u/s 109(b) of the CPC read with the relevant provisions of the Constitution, and he relies on a judgment of the Madras High Court in Royts of Garabandho, Sariapalli etc. v. Zamindar of Parlakimedi. There it was held that proceedings for the issuing of a writ of certiorari are original civil jurisdiction as opposed to criminal jurisdiction. Following this judgment we give leave to appeal u/s 109(b) of the Code.
The case also falls u/s 109(c) as the scope of article 226 in Income Tax cases has to be determined.
The petitioner will have costs in this Court. Counsel fee Rs. 100.
Leave to appeal granted.